KAILASH CHAND JAAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SINCE Mr. Ajay Rajawat, Counsel appears on behalf of respondent No.4, therefore, service of respondent No.4 is complete.

(2.) HEARD finally with the consent of the learned counsel for the parties.

(3.) THIS intra-Court appeal is directed against the order of the Single Bench dated 11.01.2013, whereby application filed by Mr. Kailash Chand Jaat, the present appellant(who was respondent No.4 in the writ petition), under Article 226(3) of the Constitution of India, to vacate an ad interm ex-parte stay order dated 14.03.2012, has been dismissed.